NATIONAL INSURANCE CO LTD Vs. VISHNU

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 16.02.2007 passed by the Motor Accident Claims Tribunal (Sub ordinate Judge) of Nilgiris at Udagamandalam in MCOP.No.05 of 2006.

(2.) One Raju died on 08.07.2003 as a result of an accident caused by a lorry bearing registration No.TAP 1969 owned by the third respondent and insured with the Appellant. The only dependent of the deceased Raju who is the first respondent in this appeal, preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.5 of 2006 seeking a compensation of Rs. 6,50,000/-. The Motor Accident Claims Tribunal by its Award dated 16.02007 in MCOP.No.5 of 2006 directed the Appellant to pay the first respondent a sum of Rs. 3,32,000/- together with interest at the rate of 7.5 % per annum from the date of claim till the date of realisation.

(3.) Aggrieved by the Award dated 16.02.2007, passed by the Motor Accident Claims Tribunal in M.C.O.P.No.5 of 2006, the instant appeal has been filed by the Insurance Company.